Section 4(3)(d) in Gender Sensitization & Sexual Harassment of Women at Family Court, Junagadh and Courts under the jurisdiction of Family Court, Junagadh (Prevention, Prohibition and Redressal) Regulations, 2013

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(3)(d) in Gender Sensitization & Sexual Harassment of Women at Family Court, Junagadh and Courts under the jurisdiction of Family Court, Junagadh (Prevention, Prohibition and Redressal) Regulations, 2013

(d)contravenes or attempts to contravene or abets contravention of other provisions of these regulations or any notifications/orders issued thereunder; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 4(3)(d) in Gender Sensitization & Sexual Harassment of Women at Family Court, Junagadh and Courts under the jurisdiction of Family Court, Junagadh (Prevention, Prohibition and Redressal) Regulations, 2013